RISHABH MALHOTRA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) THE petitioners before this Court were the students of School of Open Learning, University of Delhi in its under -graduate courses. The petitioners in WP (C) Nos.5394/2012, 5400/2012, 7608/2012, 7633/2012 and 7904/2012, appeared in the final year examination held in May -June, 2012 where as the petitioners in WP (C) Nos.5067/2013, 5586/2013 and 5514/2013, appeared in the final year examination held in May -June, 2013. Even before declaration of their result of the under - graduate courses which they were pursuing with the School of Open Learning, the petitioners appeared in the entrance examination for admission to the LLB Course of the University of Delhi. Under the Rules of the University they were entitled to appear in the aforesaid entrance test even before the result of their qualifying examination was declared. The Admission Brochure, however, stipulated that the candidates whose results of the qualifying degrees are not declared by the time of counseling shall not be admitted to the LLB Course. They, however, were eligible for being considered by the time in case the results were declared on or before the last date notified by the University of Delhi for admission to the LLB Course.

(2.) THE result of the petitioners before this Court was not declared before the last date notified by the University of Delhi for admission to the LLB Course for the academic years 2012 -2013 and 2013 -2014. However, they had qualified the entrance test and were also called for the purpose of counseling. The admission could not be granted to them in view of the above -referred stipulation contained in the admission brochure. The petitioners in WP (C) Nos.5394/2012, 5400/2012, 7608/2012, 7633/2012 and 7904/2012 on declaration of the result of the qualifying examination approached the University for grant of admission to LLB Course. The said request having been rejected, the aforesaid five (5) writ petitions were filed, seeking admission to the said Course.

(3.) IN WP (C) Nos.5067/2013, 5586/2013 and 5514/2013, the petitioners who had appeared in the entrance examination for admission in the academic year 2013 -2014 were not granted any interim order on the lines of the order passed in WP (C) Nos.5394/2012, 5400/2012, 7608/2012, 7633/2012 and 7904/2012 and consequently they are not the students of the University, as on today.